Section 2 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
2. Definitions.
(1)In these rules, unless the context otherwise requires :(a)"bid" means an offer made in an auction by an eligible participant and also includes an offer made through a sealed tender, in case the sale is proposed by invitation of sealed tenders, and knocking down of a bid includes acceptance of tender.(b)" Solvency Certificate" means the pecuniary capabilities of a person certified in a prescribed form by a Tahsildar or a Deputy Tahsildar in independent charge in whose jurisdiction the person may have the immovable property. In case the property is located outside the State of Andhra Pradesh, the certificate shall be countersigned by the Collector of the District concerned, (the solvency certificate shall be hypothecated in favour of concerned Divisional Forest Officer). The solvency certificate could also be in the form of a Bank guarantee issued by a nationalised Bank and valid for a period of at least six months beyond the period of contract.(c)" Cash Solvency" means such money as may be deposited by an intending bidder in lieu of solvency certificate;(d)" Coupe " means a unit of sale with such description as may be specified in the sale notice from where forest produce under sale is to be extracted and is synonymous with the items Unit Sale Unit or Group;(e)" forest contract " means a contract whereby Government agrees to sell and the purchaser agrees to buy forest produce (subject to sale notice conditions);(f)" contract area " means the area covered by a forest Contract;(g)" forest contractor " means a person in whose favour a contract of sale of forest produce or right to extract forest produce is effected;(h)" form " means a form specified in the Schedule to these rules;(i)" Sale " means the sale by open auction or sealed tenders or by negotiation or a combination of these as the case may be;(j)" Sale amount " means amount bid for and confirmed with respect to the contract;(k)" Sale Conducting Officer " means the officer conducting the sale.(2)Other words and expressions not defined herein, or in section 2 of Andhra Pradesh Forest Act, 1967 shall carry the same meaning in so far as the context admits, as the Indian Contract Act, 1872 and the Sale of Goods Act, 1930 may have assigned.
